Section 4(2) in The Family Courts (Rajasthan) Rules, 1991
(2)The terms and conditions of service of a Judge appointed under clause (c) of sub-rule (1) of rule 3 shall be the same as are applicable to a member of the Rajasthan Higher Judicial Service and shall be paid pay and allowances as are admissible to a selection grade member of that service. On his appointment as Judge he will be fixed on the minimum of selection scale of that service.
